Section 5(f) in Rules Under the Court-Fees Act, 1870
(f)If process issued under Order XXI, Rule 24, is unserved, the Court is bound to record the result of the enquiry under Order XXI, Rule 25 (2), but there is no provision in the Order specifically requiring it to take further steps. The Court may, therefore, act suo motu or on an oral request in ordering the issue of fresh process or may require a stamped application to this effect.
